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SC: S.16 of Carriage by Road Act Apply only to proceedings in Connection With Damage to Consignment - (02 May 2023)

CIVIL

Supreme Court has held that provision of Section 16 of Carriage by Road Act, 2007 doesn’t come into play vis-à-vis condition of giving a notice in respect of claims for damages for loss of reputation, business opportunity etc. as such claims are not in connection with damage or loss to consignment.

Tags : SUPREME COURT   CARRIAGE BY ROAD ACT   DAMAGE   CONSIGNMENT  

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